332. Duty on applications for certificate under the Indian Succession Act.
- Every application under Section 372 of Act No. XXXIX of 1925 shall state the value of the debts and securities in respect of which the certificate is applied for ; and shall be accompanied by a deposit of the estimated amount of stamp-duty payable on such certificate, and any person who may take objection to the issue of a certificate to himself, shall in like manner be required to bring into court with his claim the estimated amount of stamp-duty payable on such certificate.Every amount brought into court under this rule shall be deposited in the Government treasury, and, if the application or claim be granted, will be drawn under Rule 303.If the application or claim is rejected the amount shall be repaid to the party by whom it was brought into court.
